Rajeev Misra, J. - (1.) Heard Sri Arun Kumar Tiwari, learned counsel for the applicant and the learned A.G.A. for the State.
(2.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of entire proceeding in Complaint Case No. 41266 of 2017 (Bramh Prakash Sharma vs. Manju Mandal Sharma) as well as the summoning order dated 05.02.2018 passed by Additional Chief Metropolitan Magistrate, Court no.3, Kanpur nagar, under Section 138 of the N. I. Act, Police Station-Pheel Khana Kanpur, District-Kanpur Nagar.
(3.) Entire record has been perused.;